YARLAGADA SHIVARAMPRASAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard, learned Advocate, Mr. Kabir Hathi, for learned Advocate, Mr. A.V. Nair, for the respective petitioner and learned APP, Mr. L.B. Dabhi, for Respondent No.1-State.

(2.) Since, all these petitions involve identical question of law and facts, with the consent of the learned Advocates for the parties, they are taken-up for final hearing at the admission stage and being disposed of by this common judgment and order.

(3.) The present petitions are filed under Article 226 of the Constitution of India, read with Sec. 482 of the Code of Criminal Procedure, 1973 (in brief, 'the Code'), for quashing and setting aside the criminal complaint filed by Respondent No.2 against the present petitioners, being Criminal Complaint Nos. 27831, 11055, 26300, 2499 and 8351 of 2016, which are pending before the learned JMFC, Vadodara, for adjudication.